Section 16(2) in Telangana Khadi and Village Industries Board Act, 1958
(2)The Board may accept grants, subventions, donations and gifts and borrow any amount from the State or the Central Government, or the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.] or a local authority [or a commercial bank or a co-operative financing society] [Substituted by Act No.30 of 1981.] for all or any of the purposes of this Act.
